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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Telangana - Subsection

Section 73(8) in Telangana Goods and Services Tax Act, 2017

(8)Where any person chargeable with tax under subsection (1) or sub-section (3) pays the said tax along with interest payable under section 50 within thirty days of issue of show cause notice, no penalty shall be payable and all proceedings in respect of the said notice shall be deemed to be concluded.